PRASHANT KUMAR,J. - (1.) In this writ application, the petitioners prayed for quashing the order contained in Memo no. 386 dated 24.4.2014, so far it relates to the petitioners whereby the representation of the petitioner rejected. Petitioners further prayed for issuance of a direction commanding the respondents to reconsider the case of the petitioners for appointment on the post of Para-Teachers in the Upgraded Middle School, Ramdhera in Silli block of Ranchi District.
(2.) It is stated that a notice published in the daily newspaper, namely, Prabhat Khabar on 06.08.2010 for selection of Para-Teachers in different Upgraded Middle Schools of Ranchi District. In the said notice, it was mentioned that for each of the Upgraded Middle School, 03(three) Para- Teachers will be selected by the Village Education Committee. The eligibility criteria had also been given in paragraph nos.1 and 2 of the said notice, whereas the programme for selection had been mentioned at paragraph no.4 of the notice. According to the said programme, a candidate is required to submit his application by 22.08.2010. It was also mentioned that the list of eligible candidates will be published on 24.08.2010 and a meeting of Village Education Committee will be held in the campus of the School on 26.08.2010. The Village Education Committee will submit its proceeding before the Block Education Extension Officer/Additional School Inspector on 28.08.2010. The Block Education Committee will approve the resolution of Village General Meeting on 30.08.2010 and, thereafter, the Block Education Committee will submit its proceeding in the District Office on 31.08.2010.
(3.) It appears that petitioners applied for their selection as Para- Teachers in Ramdhera Upgraded Middle School in the Silli Block of Ranchi District. They also participated in the selection process, conducted by Village Education Committee on 26.08.2010. It is stated that both the petitioners were selected by the Village Education Committee for the post of Para-Teachers. Thereafter, the Block Education Committee vide its resolution dated 19.04.2011 approved the selection of the petitioners for the post Para-Teachers. It is further stated that when petitioners were not been appointed on the post of Para-Teachers they filed representations on 30.08.2012 and 13.09.2012 ( Annexures- 4 series) before the respondents. It then appears that when, even after filing of the representations, the respondents had not given any heed to the grievance of the petitioners, petitioners alongwith one Raghunandan Mahto filed writ application in this Court vide W.P.(S) No. 7757/2012 ( Annexure-5).The above writ application disposed of vide order 09.07.2013 with direction to the respondents to dispose of the representations of the petitioners within Six Week. It appears that when the respondents had not complied the order within the time stipulated by this Court, then the petitioners filed a contempt case being Cont. Case (Civil) No. 110 of 2014. However, during the pendency of the contempt application, representations of the petitioners rejected on the ground that petitioners have not been found suitable for appointment on the post of Para-Teachers, because they have not passed the examination of Teacher's Eligibility Test ( TET). Accordingly, present writ application filed.;